Section 15(2)(a) in Karnataka Panchayat Raj Act, 1993

[Cites 0, Cited by 4] [Section 15(2)] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(2)(a) in Karnataka Panchayat Raj Act, 1993

(a)where the petitioner, in addition to claiming a declaration that the election of all or of any of the returned candidates is void , claims a further declaration that he himself or any other candidate has been duly elected all the contesting candidates other than the petitioner, and where no such further declaration is claimed, all the returned candidates; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 15(2)(a) in Karnataka Panchayat Raj Act, 1993